State Of Gujarat vs Shravansinh Isubha Vaghela
2022 Latest Caselaw 49 Guj

   R/CR.MA/23022/2021                             ORDER DATED: 03/01/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 23022 of 2021

                  In R/CRIMINAL APPEAL NO. 2040 of 2021

                                    With

                    R/CRIMINAL APPEAL NO. 2040 of 2021
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                             STATE OF GUJARAT
                                   Versus
                        SHRAVANSINH ISUBHA VAGHELA
==========================================================
Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 03/01/2022

               (PER : HONOURABLE MR. JUSTICE S.H.VORA)

ORAL ORDER

IN CR.MA

By way of present Criminal Misc. Application, the applicant State seeks leave to appeal challenging judgment and order of acquittal qua original respondent No.1 i.e. Shravansinh Vaghela for the offences punishable u/s 302 and 363 of the IPC.

Considering the averments made in the application for leave to appeal, present Criminal Misc. Application deserves to be allowed and the same is accordingly allowed. The State is permitted to file criminal appeal against the judgment and order of acquittal qua original respondent No.1 i.e. Shravansinh Vaghela for the offences punishable u/s 302 and 363 of the IPC.

R/CR.MA/23022/2021 ORDER DATED: 03/01/2022

ORAL ORDER IN APPEAL Admit. Bailable warrant in the sum of Rs.15,000/- be issued qua original respondent No.1 i.e. Shravansinh Vaghela.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SHEKHAR P. BARVE